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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(b) in The Bihar Private Forest Act, 1947

(b)directing that the proposal to constitute the said forest a private protected forest shall be dropped either in respect of the whole of the said forest or in respect of a part of it to be specified in the order.